High Courts12 May 2000
Premananda Misra and Others Vs State of Assam and Others
Gauhati High Court · (2001) 1 GLT 171
Assam Secondary Education (Provincialised) Service Rules, 1982 — Rule 6, 7, 7(1)
COURT ARCHIVE
Gauhati High Court judgments
24,891 judgments · page 922 of 1,245
High Courts12 May 2000
Williamson Magor and Co. Ltd. Vs Assistant Commissioner of Income Tax (Appeals)
Gauhati High Court · (2001) 1 GLT 112 : (2000) 244 ITR 291
Assam Agricultural Income Tax Act, 1939 — Section 8, 8(2)Assam Agricultural Income Tax Rules, 1939 — Rule 5
High Courts12 May 2000Allowed
P. Joseph Vs North Eastern Hill University and Others
Gauhati High Court · (2000) 2 GLT 464
Constitution of India, 1950 — Article 14, 16, 226
High Courts12 May 2000Dismissed
Meghalaya Government Press Industrial Employees Association Vs State of Meghalaya and Others
Gauhati High Court · (2000) 2 GLT 306
Constitution of India, 1950 — Article 226, 309
High Courts12 May 2000Dismissed
Jamini Kr. Bhattacharjee Vs State of Tripura and Others
Gauhati High Court · (2000) 3 GLT 315
Civil Procedure Code, 1908 (CPC) — Section 100Tripura Land Revenue and Land Reforms Act, 1960 — Section 11, 11(3), 11(4), 93, 95
High Courts10 May 2000Allowed
Sati Lakhi Roy (Smti) Vs G.O.C. Eastern Command and Others
Gauhati High Court · (2001) 1 GLT 312
High Courts09 May 2000Allowed
State of Manipur and Others Vs All Manipur Village Level Worker''s Sub-Committee and Another
Gauhati High Court · (2004) 1 GLR 571
Constitution of India, 1950 — Article 309
High Courts09 May 2000
Tata Tea Limited Vs Superintendent of Taxes and Others
Gauhati High Court · (2000) 119 STC 440
Assam Sales Tax Act, 1947 — Section 31A
High Courts09 May 2000Dismissed
Matiur Rahman Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 217
Assam Moslem Marriages and Divorces Registration Act, 1935 — Section 3Assam Moslem Marriages and Divorces Registration Rules, 1935 — Rule 4, 6
High Courts08 May 2000Allowed
Thangjam Yaima Singh Vs State of Manipur and Others
Gauhati High Court · (2001) 2 GLT 637
Constitution of India, 1950 — Article 14
High Courts07 May 2000Allowed
Abdul Kasem Vs State of Assam
Gauhati High Court · (2000) CriLJ 5004 : (2000) 2 GLT 234
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 302, 34, 94
High Courts05 May 2000Dismissed
Ajit Kumar Burman Vs State of Mizoram and Others
Gauhati High Court · (2001) 1 GLT 108
High Courts05 May 2000
Uwnindra Charan Kalita and Another Vs Dhani Ram Kalita and Others
Gauhati High Court · (2002) 1 GLT 242
Assam Secondary Education (Provincialisation) (Service and Conduct) Rules, 1979 — Rule 4Assam Secondary Education (Provincialisation) Act, 1977 — Section 2(1), 4(3), 4(4)
High Courts04 May 2000Allowed
New India Assurance Co. Ltd. Vs Sanjit Kumar and Another
Gauhati High Court · (2001) ACJ 1690 : (2000) 2 GLT 567 : (2001) 1 LLJ 891
Workmens Compensation Act, 1923 — Section 4
High Courts02 May 2000Dismissed
Satradhikar, Bengana-Ati Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 286
Assam State Acquisition of Lands Belonging to Religious or Charitable Institution of Public Nature Act, 1959 — Section 148, 25A, 25A(1), 3(1)Constitution of India, 1950 — Article 19(1), 245, 246, 25, 25(1)Dargah Khwaja Saheb Act, 1955 — Section 5
High Courts02 May 2000
Management of Behora Tea Estate Vs Presiding Officer, Labour Court, Dibrugarh
Gauhati High Court · (2000) 3 GLJ 76
Constitution of India, 1950 — Article 226, 226
High Courts01 May 2000Dismissed
Hashida Khatoon Vs Akhtar Hussain and Others
Gauhati High Court · (2000) 2 GLT 680
High Courts28 Apr 2000Allowed
State of Tripura Vs Bijoy Gowala and Another
Gauhati High Court · (2000) CriLJ 3094 : (2000) 2 GLT 428
Penal Code, 1860 (IPC) — Section 302, 34
High Courts27 Apr 2000Dismissed
Sentu Das alias Dukhya Das Vs The State of Tripura
Gauhati High Court · (2000) CriLJ 3510 : (2001) 1 GLT 131
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts27 Apr 2000Dismissed
Rasheshwar Chandra Paul Vs State of Assam and Others
Gauhati High Court · (2000) 2 GLT 348